(1.) These revisions arise out of the dismissal of two applications filed by the petitioner/defendant, seeking the reopening of his evidence and also for sending the suit promissory note Ex.A.1 for examination to a Handwriting Expert.
(2.) Heard Mr. A. Bhaskara Chari, learned counsel for the petitioner/defendant and Mr. V.S.R. Anjaneyulu, learned counsel for the respondent/plaintiff.
(3.) The respondent herein filed a suit in O.S.No.1263 of 2015 against the petitioner herein, for recovery of money on the basis of a promissory note dated 08-12-2012. The petitioner herein filed a written statement contending, inter alia, that he borrowed an amount of Rs.8,00,000/- from a person by name Raghava Arjuna Rao on 13-08-2010 and also created a mortgage in his favour; that at the time of borrowal, the said Ragha Arjuna Rao took his signatures in a blank promissory note and a blank cheque; that though the entire mortgage debt was discharged by him, the said Raghava Arjuna Rao filed a suit in O.S.No.63 of 2013; that the petitioner never borrowed any money from the respondent herein and that with the assistance of the said Raghava Arjuna Rao, the respondent fabricated the blank promissory note given by him and filed the present suit.